What is CIT v. Yokogawa India Ltd. authority for?

Deduction under Section 10A or 10AA of the Income-tax Act is computed on the profits of the eligible unit without first setting off losses from other units or non-eligible units. Conversely, losses incurred by an eligible unit are allowed to be set off against the assessee's other taxable business profits.

How many judgments cite CIT v. Yokogawa India Ltd.?

290 judgments on BharatTax cite CIT v. Yokogawa India Ltd. (391 ITR 274), spanning 2012 to 2026.

Which sections of the Income Tax Act does CIT v. Yokogawa India Ltd. come up under?

It is most often cited in judgments turning on Section 10A, Section 10AA, Section 139(1), Section 143(3), Section 10B, Section 143(1).

CIT v. Yokogawa India Ltd. (391 ITR 274)

ITO 8(3)(2), Mumbai vs. Technivision Ventures Ltd ( Formerly M.S, Solix Technologies Ltd), Secunderabad

In the result, appeal filed by the Revenue is hereby ordered to be dismissed

ITA 5374/MUM/2013[2004-05]Status: DisposedITAT Mumbai31 May 2017AY 2004-05

Bench: Shri Rajendra, Am & Shri Amarjit Singh, Jm आयकरअपीलसं/I.T.A. No.5374/Mum/2013 (निर्धारणवर्ा / Assessment Year: 2004-05) Ito 8(3)(2) बिधम/ Technivision Ventures Ltd.(Formerly M.S. Solix Vs. 201, Aayakar Bhavan, M.K. Road. Technologies Ltd) 1486, C-12- Mumbai Pin:400020 136,522 Lane No.13 Street No.14 Tarnaka, Secunderabad Pin: 500017 स्थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aacca5943R (अपीलाथी/Appellant) .. (प्रत्यथी /Respondent)

For Appellant: Shri Vishwas Mundhe,(DR)For Respondent: K. Gopal

Section 10ASection 143(1)Section 143(2)Section 32(2)Section 44ASection 801Section 801A

…IN THE INCOME TAX APPELLATE TRIBUNAL“E” BENCH, MUMBAI BEFORE SHRI RAJENDRA, AM AND SHRI AMARJIT SINGH, JM आयकरअपीलसं/I.T.A. No.5374/Mum/2013 (निर्धारणवर्ा / Assessment Year: 2004-05) ITO 8(3)(2) बिधम/ Technivision Ventures Ltd.(Formerly M.S. Solix Vs. 201, Aayakar Bhavan, M.K. Road. Technologies Ltd) 1486, C-12- Mumbai Pin:400020 136,522 Lane No.13 Street No.14 Tarnaka, Secunderabad Pin: 500017 स्थायीलेखासं./जीआइआरसं./PAN/GIR No. : AACCA5943R (अपीलाथी/Appellant) .. (प्रत्यथी /Respondent) Assessee by: Shri Vishwas Mundhe,(DR) Department by: K. Gopal सुनवाईकीतारीख / Date of Hearing: 23.03.2017 घोषणाकीतारीख /Date…

M/S.Accel Transmatic Ltd, Trivandrum vs. The ACIT, Trivandrum

In the result, appeal filed by the assessee are partly allowed

ITA 374/COCH/2016[2009-10]Status: DisposedITAT Cochin26 May 2017AY 2009-10

Bench: S/Shri Abraham P. George, Am & George George K., Jm

Section 10BSection 70Section 72

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI ABRAHAM P. GEORGE, AM & GEORGE GEORGE K., JM I.T.A. Nos. 373&374/ /Coch/2016 Assessment Year : 2008-09 and 2009-10 M/s. ACCCL Transmatic Ltd., Vs. The Assistant Commissioner of TC 17/27, Jera 20, Jagathy, Income-tax, Circle-1(1), Thiruvananthapuram-695 014. Trivandrum. (Assessee-Appellant) (Revenue-Respondent) Assessee by Shri T.M. Sreedharan, Sr. Adv. Revenue by Shri A. Dhanaraj, Sr. DR Date of hearing 25/05/2017 Date of pronouncement 26/05/2017 O R D E R Per Bench: Assessee through these appeals is aggrieved on disallowance…

M/S. Accel Transmatic Ltd, Trivandrum vs. The ACIT, Trivandrum

In the result, appeal filed by the assessee are partly allowed

ITA 373/COCH/2016[2008-09]Status: DisposedITAT Cochin26 May 2017AY 2008-09

Bench: S/Shri Abraham P. George, Am & George George K., Jm

Section 10BSection 70Section 72

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI ABRAHAM P. GEORGE, AM & GEORGE GEORGE K., JM I.T.A. Nos. 373&374/ /Coch/2016 Assessment Year : 2008-09 and 2009-10 M/s. ACCCL Transmatic Ltd., Vs. The Assistant Commissioner of TC 17/27, Jera 20, Jagathy, Income-tax, Circle-1(1), Thiruvananthapuram-695 014. Trivandrum. (Assessee-Appellant) (Revenue-Respondent) Assessee by Shri T.M. Sreedharan, Sr. Adv. Revenue by Shri A. Dhanaraj, Sr. DR Date of hearing 25/05/2017 Date of pronouncement 26/05/2017 O R D E R Per Bench: Assessee through these appeals is aggrieved on disallowance…

The ACIT, Alappuzha vs. M/S. the Alleppey Co. Ltd, Alappuzha

In the result, the appeal filed by the revenue as well as the cross objection by

ITA 138/COCH/2016[2009-10]Status: DisposedITAT Cochin16 May 2017AY 2009-10

Bench: S/Shri Abraham P George, Am & George George K, Jm & Cross Objection No.19/Coch/2016

Section 10BSection 10bSection 14Section 143Section 143(3)Section 148Section 1OSection 2(45)Section 5

…ening. The ld DR strongly relied on the reassessment order passed u/s 143 r.w.s147 of the Act. The ld AR, on the other hand submitted that the issue on merit is squarely covered in favour of the assessee by the judgment of the Hon’ble Apex Court reported in 391 ITR 274. We have heard the rival submissions and perused the material on record. The issue for adjudication is whether the brought forward losses/unabsorbed deprecation is to be set off against profit of unit first and thereafter compute deduction u/s 10B of the Act or vise-versa? This issue is no longer res-integra. The Hon’ble Karnataka High Court in…

Asst.C.I.T., Bangalore vs. M/S Ingersoll Rand (India) Ltd., Bangalore

In the result, the appeal of the revenue is dismissed

ITA 408/BANG/2016[2007-08]Status: DisposedITAT Bangalore12 May 2017AY 2007-08

Bench: Shri Arun Kumar Garodia & Shri Vijay Pal Rao

For Appellant: Smt. Swapna Das, JCIT (DR) (ITAT)-2, BengaluruFor Respondent: Shri Ujjwal Tiwari, Advocate

Section 10ASection 4Section 6Section 80H

…r of the assessee and against the revenue by the decision of the Hon'ble jurisdictional High Court in the case of CIT Vs. Yokogawa India Ltd. 341 ITR 385 3 IT(TP)A No.408/Bang/2016 which has been upheld by the Hon'ble Supreme Court vide decision reported in 391 ITR 274 wherein the Hon'ble Supreme Court has held in paras 15 to 17 as under : “ 15. Sub-section 4 of Section 10A which provides for pro rata exemption, necessarily involving deduction of the profits arising out of domestic sales, is one instance of deduction provided by the amendment. Profits of an eligible unit pertaining to domestic sales would have…

Sh. Evalueserve.Com Private Ltd., New Delhi vs. ITO, New Delhi

In the result ground No. 8 of the appeal of the assessee is dismissed

ITA 4001/DEL/2013[2006-07]Status: DisposedITAT Delhi11 May 2017AY 2006-07

Bench: Shri I. C. Sudhir & Shri Prashant Maharishievalueserve.Com Private Vs. Ito, Ltd, Ward-11(2), 701, Guru Apartments, New Delhi Sector-14, Rohni, New Delhi Pan: Aaace8014F (Appellant) (Respondent)

For Appellant: i. Sh. Salil Kapoor, Adv ii. Sh. Sumit Lal ChandaniFor Respondent: Sh. Neeraj Kumar, Sr. DR

Section 10ASection 143(3)(ii)Section 234BSection 271Section 92Section 92C

…ered the rival contention and also perused the various judicial precedents cited before us. According to us after the decision of the Hon‘ble Supreme Court in case of CIT V Yokogawa India Limited [2017] 77 taxmann.com 41 (SC)/[2017] 244 Taxman 273 (SC)/[2017] 391 ITR 274 (SC)/[2017] 291 CTR 1 (SC) issue is squarely covered in favour of the assessee. In view of this ground No. 6 of the appeal of the assessee is allowed. 37. Ground No. 7 of the appeal of the assessee is against charging and computing interest under section 234B, 234D and 244A of the income tax act, 1961. No specific arguments were raised before us…